Ravinder @ Ravi & Ors. vs State & Anr.
2020 Latest Caselaw 850 Del

$~51
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 07.02.2020

+      CRL.M.C. 698/2020
       RAVINDER @ RAVI & ORS                              ..... Petitioner
                          Through:      Ms. Ruchi Sinha, Advocate

                          versus

       STATE & ANR                                         ..... Respondent
                          Through:      Mr. Izhar Ahmed, APP for State with
                                        SI Manoj P.S. Kanjhawala.
                                        Mr. Saurabh Srivastava, Advocate for
                                        R-2 with R-2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL.M.A. 2882/2020 (Exemption)

1. Allowed, subject to all just exception.

2. Application is disposed of.

CRL.M.C. 698/2020

3. Vide the present petition, the petitioners seek quashing of FIR No.

828/2014 dated 16.10.2014 registered at Police Station Kanjhawala and

consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and counsel for the

respondent no.2 and with the consent of the counsel for the parties, the

present petition is taken up for final disposal.

6. Petitioner No.1 and respondent no.2 got married on 20.02.2012 as per

Hindu rites and rituals and out of the said wedlock two children, namely,

Son Yansh and daughter Jivika were born.

7. Petitioners and respondent No.2, with the intervention of their well

wishers and relatives have entered into an amicable settlement vide

Memorandum of Understanding executed on 07.01.2020 and settled all their

disputes amicably.

8. The complainant is present in person with her counsel and has been

identified by SI Manoj of Police Station Kanjhawala and submits that matter

has been settled and she does not wish to prosecute the matter any further.

9. Taking into account the aforesaid facts, this Court is inclined to quash

FIR as no useful purpose would be served in prosecuting the petitioners any

further.

10. For the reasons afore-recorded, the FIR No. 828/2014 dated

16.10.2014 registered at Police Station Kanjhawala instituted for the

offences punishable under Sections 498A/406/34 of the IPC and consequent

proceedings therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 7, 2020 Aj